A.SUBBIAH Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in all the writ petitions are one and the same, they are all taken up together and disposed of by a common order.

(2.) The petitioners in all these writ petitions worked as Secondary Grade Teachers in the respective Panchayat Union Schools. The petitioners in W.P.(MD).No.21686 to 21688 of 2015 joined as Secondary Grade Teacher on 01.06.1976, 05.03.1971 and 01.06.1974 and promoted as Primary School Headmasters, on 06.09.1995, 07.06.1991 and 22.06.1989, respectively.

(3.) The grievance of the petitioners are that they should be granted Selection Grade/Special Grade by counting the services rendered by them as Secondary Grade Teachers, when they were promoted as Primary School Headmasters, since they have joined the service as Secondary Grade Teacher before 01.06.1988.